Ganeshkumar Rajeshwarrao Selukar And Ors Vs Mahendra Bhaskar Limaye And Ors
.... counsel and learned counsel appearing for the respective parties. We have also carefully perused the written arguments along with the documents, filed by all the parties in respect of their respective contentions. Qua the Review Petitions seeking clarification of Limaye - I 66. Learne ...
Supreme Court Of India
In Re: T.N. Godavarman Thirumalpad Vs Union Of India & Ors
.... led a civil suit, being Civil Suit No. 1023 of 1998 for permanent injunction against Mr. Raghunath Shripati Chavan and others. In the said suit, Mr. Aniruddha P. Deshpande, Chief Promoter of the RRCHS, was also made a party respondent. The other members of the ‘Chavan Family’ were also made resp ...
Supreme Court Of India
National Spot Exchange Limited Vs Union Of India & Ors
.... rticle 142 was for the speedy recovery of monies lost by the defaulters and investors, and for doing the complete justice to the aggrieved Traders . Nonetheless, the issues with regard to the interplay and the alleged conflict of the provisions of the said four statutes having been raised, and a ...
Supreme Court Of India
State Of Uttar Pradesh Through Principal Secretary, Department Of Panchayati Raj, Lucknow Vs Ram Prakash Singh
.... portant material before the disciplinary authority which along with the evidence is taken into consideration by it to come to its conclusions. It is difficult to say in advance, to what extent the said findings including the punishment, if any, recommended in the report would influence the disc ...
Supreme Court Of India
Superintendent Of Prison & Anr Vs Venkatesan @ Senu @ Srinivasan @ Baskaran @ Radio @ Prakasam
.... trial of the same case’ are important to indicate the paramount concern and intention of the legislature to protect the interests of undertrial prisoners by giving them the set-off of that period in ‘that case’, at the conclusion of the trial. The section makes it clear that the period of deten ...
Supreme Court Of India
Directorate Of Revenue Intelligence Vs Raj Kumar Arora & Ors
.... that, it does not absolutely prohibit the dealing in of the substances mentioned under Schedule I of the Rules as held in Sanjeev V. Deshpande (supra). These substances figuring in Schedule I of the Rules can also be dealt with but only for the limited purposes mentioned under Chapter VIIA of ...
Supreme Court Of India
The Correspondence, RBANMS Educational Institution Vs B. Gunashekar & Another
.... against the tenure-holder, proposed transferor of these lands.” (emphasis supplied) There was no agreement between the appellant and the respondent in connection with the suit land. The doctrine of part-performance could have been availed of by Pishorrilal against his proposed vendor ...
Supreme Court Of India
New India Assurance Co. Ltd Vs Sunita Sharma And Ors
.... was last drawn by the deceased Government employee in the normal course. This is not to say that the amount or payment receivable by the dependents of the deceased Government employee under Rule 5(1) of the Rules, is the total entitlement under the head of “loss of income”. So far as the claim ...
Supreme Court Of India
State Of Jharkhand & Ors Vs Rukma Kesh Mishra
.... 23. Yet again, in Transport Commissioner v. A. Radhakrishna Moorthy (1995) 1 SCC 332, this Court clearly declared the law as follows: “8. Insofar as initiation of enquiry by an officer subordinate to the appointing authority is concerned, it is well settled now that it is un ...
Supreme Court Of India
R.K. Prasad And Others Vs Union Of India And Others
.... ng the benefit of notional increment. These cases were decided in favour of the petitioners duly granting the benefit of notional increment. In this connection Ministry of Railways has issued the letters regarding court cases of notional increment filed by the retired employes are being filed he ...
Allahabad High Court
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